DR. VENKATRAO Vs. VASANTRAO NAIK

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is a Doctorate of the Philosophy (Ph.D.) in a subject falling under the Agriculture Department. He was an Associate Professor till his superannuation in 2001. In an earlier round of litigation, in Writ Petition No.12784/2018, this Court concluded that since he was working for 10 years as an officiating Associate Professor, notwithstanding that he was temporarily appointed vide order dtd. 14/11/1991, that he was deemed to be an Associate Professor. He has subsequently retired as an officiating Associate Professor. This Court concluded that he would be entitled to be considered for CAS benefits.

(3.) The issue raised in this petition is, that the petitioner satisfies the requirements as prescribed by the UGC so as to make him eligible for the Career Advancement Benefit Scheme. It is further contended that the UGC revised it's requirements under the CAS vide communication dtd. 21/02/2002 and the same would be applicable to the petitioner.